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[Cites 0, Cited by 0] [Section 81M] [Entire Act]

State of Kerala - Subsection

Section 81M(18) in Kerala Factories Rules, 1957

(18)The thermic fluid shall conform to the specifications prescribed by the manufactures and shall be tested by Competent Person for suitability at least once in every three months period. Such test shall include test for acidity, suspended matter, ash contents, viscosity and flash point.